Delhi High Court - Orders
Neera Khanna & Anr vs Apeejay School & Anr on 13 May, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~135
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9362/2023
NEERA KHANNA & ANR. .....Petitioners
Through: P-1 in person.
versus
APEEJAY SCHOOL & ANR. .....Respondents
Through: Mr. H.L. Tiku, Senior Advocate with
Ms. Yashmeet Kaur and Mr. Hitesh
Wadhwa and Mr. Rahul, Advocates
for R-1.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 13.05.2026
1. Ms. Neera Khanna, Petitioner No. 1, states that her arrears under the 7th CPC have not been paid. Mr. Hitesh Wadhwa, counsel for Respondent No. 1, on instructions, submits that the arrears payable to Petitioner No. 1 for the period from 2016 to 2020 stand paid. Insofar as the arrears for the period from 2021 onwards are concerned, he seeks time to obtain instructions.
2. Ms. Neera Khanna, however, disputes the aforesaid position and states that her dues still remain unpaid. It appears that there is an accounting discrepancy between the parties. Accordingly, Petitioner No. 1 shall meet the Accountant of the school on 25th May, 2026. The Accountant shall furnish to Petitioner No. 1 complete details of the payments made to her and, in case any amount is found outstanding in light of the statement made on This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/05/2026 at 21:17:24 behalf of Respondent No. 1, the same shall be cleared before the next date of hearing.
3. The aforesaid exercise is being undertaken only for the purposes of verification/reconciliation of the amounts stated to have been paid to Petitioner No. 1 and the present order shall form part and parcel of the common order of even date passed in the connected batch of matters in W.P.(C) 11480/2015 & Ors., only to the said extent.
4. List on 5th November, 2026.
SANJEEV NARULA, J MAY 13, 2026 nk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/05/2026 at 21:17:24